Madhya Pradesh High Court: Victims Must be Given a Hearing Even Before Closure Report Rejection || Delhi HC: Payment of ‘Pagri’ Does Not Render Tenancy Non-Terminable, Allowing Eviction || Ker HC Examined Whether Electro-Homeopathy Can be Practised Without Registration under Medical Laws || Delhi HC: Better Possessory Title Holder Can Recover Property From Occupant Without Superior Right || Bombay High Court: Compensatory Afforestation Must Be in Same or Nearby Locality For Residents || Bombay High Court Protects ‘MEFTAL-SPAS’, Restrains Use of Similar Drug Brand || Supreme Court: Inclusion in Revised Select List Does Not Give TN MV Inspectors a Vested Right || Bombay HC: ICC Cannot Hear Sexual Harassment Complaint over Non-Employer Transport Incident || Ker HC Upholds Rule that Homeopathic Doctors Must Cancel Registration Before Enrolment as Advocates || J&K&L HC: Evidence Negating Penetration Warrants Conviction For Attempt to Rape, Not Rape

International Cases

South Africa
Fundamental breach of relationship justifies eviction (Nimble Investments (Pty) Ltd vs. Johanna Malan and Others)(30.09.2021)
The Appellant’s appeal is against an order of the Land Claims Court, Randburg, which set aside an order by the Magistrate’s Court that, the Respondent....
Tenancy

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